M/S.Lyca Productions Pvt. Ltd vs S.Shankar
2021 Latest Caselaw 13487 Mad

                                                                            O.S.A.Nos.168 and 169 of 2021



                                         IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED:     07.07.2021

                                                            CORAM :

                                        THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
                                                              AND
                               THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
                                                O.S.A.Nos.168 and 169 of 2021

                     M/s.Lyca Productions Pvt. Ltd.,
                     rep. By its Director,
                     Neelakant Narayanpur                             ...      Appellant

                                   Vs

                     S.Shankar                                        ...      Respondent

                          Appeal filed against the Fair and Decretal Order of this Court
                     dated 01.04.2021 in A.Nos.211 and 212 of 2021.

                               For Appellant              : Mr.R.Prabhakaran

                               For Respondent             : Mr.P.S.Raman
                                                            Senior counsel,
                                                            for Mr.D.Saikumaran



                                                     COMMON JUDGMENT

                                               (made by the Hon'ble Chief Justice)


                               These appeals have become infructuous since they were directed

                     against ad-interim orders and the main matter, under Section 9 of the



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                                                                   O.S.A.Nos.168 and 169 of 2021



                     Arbitration and Conciliation Act, 1996, has now been disposed of.

                               2. The appellant says that appeals are in the process of being

                     filed against the final oder.



                               3. O.S.A.Nos.168 and 169 of 2021 are disposed as infructuous.

                     Consequently, C.M.P.Nos.8170 and 8171 of 2021 are closed. There will

                     be no order as to costs.




                                                                 (S.B., CJ.)      (S.K.R., J.)
                                                                           07.07.2021

                     Index : yes/no
                     tar




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                                          O.S.A.Nos.168 and 169 of 2021




                                        THE HON'BLE CHIEF JUSTICE
                                                     AND
                                   SENTHILKUMAR RAMAMOORTHY, J.

(tar)

O.S.A.Nos.168 and 169 of 2021

07.07.2021

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https://www.mhc.tn.gov.in/judis/